MAQBOOLUNNISSA Vs. S.K.RANJAN

JUDGEMENT

(1.) This intra court appeal arises out of an order dtd. 7/10/2021 passed by the learned Single Judge, by which writ petition preferred by respondent No.1 (hereinafter referred to as 'the petitioner' for short) has been disposed of. In order to appreciate the grievance of the appellant, few facts need mention, which are stated infra.

(2.) The appellant who was arrayed as respondent No.5 in the writ petition (hereinafter referred to as 'the appellant' for short) along with her husband purchased lands by registered sale deed dtd. 25/8/1986 bearing Sy.No.8/1 and Sy.No.9 measuring 1 acre and 14 guntas and 7 acres and 27 guntas respectively at Bommanahalli Village, Nelamangala Taluk, Bangalore. The Tahsildar by an order dtd. 25/8/1986 mutated the name of the appellant in revenue records.

(3.) The appellant entered into an agreement for sale of aforesaid land on 4/1/1993 with one Rakesh Kumar. However, the same was rescinded vide cancellation deed dtd. 3/4/1993. The appellant and her husband had executed an irrevocable General Power of Attorney in favour of one Arif Mohammed on 3/4/1993 authorizing him to deal with the lands in question including the power to alienate the same. On the basis of the aforesaid General Power of Attorney, three sale deeds dtd. 7/9/1994, 8/9/1994 and 12/9/1994 were executed by respondent No.6 in favour of one Mohammed Mujibulla, respondent No.8 in respect of land measuring 3 acres and 33 guntas. Another three sale deeds dtd. 7/9/1994, 8/9/1994 and 12/9/1994 were executed by respondent No.6 in favour of one Mohammed Sadaulla, respondent No.7 in respect of land measuring 2 acres and 25 guntas. Similarly, the remaining land was sold by respondent No.6 in favour of one Mohammed Azmathulla, respondent No.5.